Charan Singh vs State Of U.P. Thru Secy. And 5 ...
2013 Latest Caselaw 7127 ALL

Citation : 2013 Latest Caselaw 7127 ALL
Judgement Date : 26 November, 2013

Allahabad High Court

Charan Singh vs State Of U.P. Thru Secy. And 5 ... on 26 November, 2013

Bench: Dhananjaya Yeshwant Chandrachud, Chief Justice, Dilip Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Chief Justice's Court
 

 
Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 64306 of 2013
 

 
Petitioner :- Charan Singh
 
Respondent :- State Of U.P. Thru Secy. And 5 Others
 
Counsel for Petitioner :- Vinod Sinha,Mahesh Sharma
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Dhananjaya Yeshwant Chandrachud,Chief Justice
 
Hon'ble Dilip Gupta,J.

In pursuance of a letter dated 5 July, 2013 of the State Government, the sixth respondent who is the Chief Executive Officer of the Nagar Palika Parishad has submitted a fresh proposal to the State Government on 12 November, 2013 which is under consideration.

We are not inclined to entertain a public interest litigation in this regard. Whether an extension as sought is to be granted or not is a matter to be resolved between the Nagar Palika Parishad and the State Government.

This PIL is, accordingly, dismissed.

Order Date :- 26.11.2013

(Dr. D.Y. Chandrachud, C.J.)

(Dilip Gupta, J.)